N.P. Thirugnanam v. R. Jagan Mohan Rao

5 SCC 115Reported decision1995#17997 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Judgments citing N.P. Thirugnanam v. R. Jagan Mohan Rao

M/S Saraf Seasoning Udyog vs. The Commissioner of Income Tax and Anr

ITA/322/2017HC Rajasthan09 Jul 2024

Bench: AVNEESH JHINGAN,ASHUTOSH KUMAR

Principal Commissioner of Income Tax-2 vs. Gauya Santare

In the result, this Appeal Suit is dismissed

ITA/2/2018HC Orissa23 Dec 2019

Bench: The Madurai Bench Of Madras High Court Reserved On : 13.11.2025 Pronounced On : 12.02.2026 Coram The Honourable Mr.Justice P.Vadamalai A.S(Md)No.2 Of 2018 K.V.R.Kannan, S/O.K.V.Raju Thevar, 1, Raj Bhavan, K.V.R.Garden, Via Samayalkudi Mariamman Koil, Theni Main Road, Madurai – 625 016. ...Appellant/Plaintiff Vs. G.Ramachandran (Died) Saradha, W/O.Muthuraman, Back Side To K.V.R.Garden, Kochadai, Madurai – 625 016. ...Respondent/Defendant

For Respondent: Mr.V..Ramakrishnan

Section 96

…f this Court in J.P. Builders v. A.Ramadas Rao [(2011) 1 SCC 429: (2011) 1 SCC (Civ) 227]. In the said decision several earlier cases i.e. R.C. Chandiok v. Chuni Lal Sabharwal [(1970) 3 SCC 140], N.P. Thirugnanam v. R. Jagan Mohan Rao [(1995) 5 SCC 115] and P. D'Souza v. Shondrilo Naidu [(2004) 6 SCC 649] have been noticed. To sum up, no straitjacket 17/44 https://www.mhc.tn.gov.in/judis A.S(MD)No.2 of 2018 formula can be laid down and the test of readiness and willingness of the plaintiff would depend on his overall conduct i.e. prior and subsequent to the filing of the suit whi…

Pr Commissioner of Income Tax-6 vs. New Delhi Television Limited

Appeal is allowed

ITA/107/2017HC Delhi27 Feb 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 96

…smuch appearance before the sub-Registrar for seeking execution of the sale deed is not the same thing as proving financial capacity. Supreme Court in the judgment in the case of N.P. Thirugnanam (Dead) by LRs Vs. Dr. R. Jagan Mohan Rao and Others (1995) 5 SCC 115 has held that readiness has to be proved right from the date of Agreement to Sell till the conclusion of the suit and it is seen that therefore respondent/plaintiff failed as required in law to prove his readiness, RFA No.107/2017 Page 8 of 12 and hence the tr…

The Commissioner of Income Tax-II vs. M/s GVK Industries Limited

ITTA/180/2015HC Telangana04 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax vs. Mr. Mohd. Khasim

The appeal is allowed in the aforegoing terms

ITA/180/2015HC Karnataka01 Feb 2016

Bench: S.SUJATHA,N.K.PATIL

Section 96

…m his part of the contract. The court may infer from the facts and circumstances whether the plaintiff was ready and was always ready to perform his contract. 17. In N.P. Thirugnanam v. R. Jagan Mohan Rao [N.P. Thirugnanam v. R. Jagan Mohan Rao, (1995) 5 SCC 115], it was held that continuous readiness and willingness on the part of the plaintiff is a condition precedent to grant of the relief of - 18 - HC-KAR NC: 2025:KHC:46420-DB RFA No. 180 of 2015 specific performance. This circumstance is material and relevant and is required to be considered by the court while granting…